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[Cites 0, Cited by 0] [Section 70(5)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(5)(d) in The City of Nagpur Corporation Act, 1948

(d)where it is contended that the name of a slum dweller remained to be included in the Assembly roll for the year 1980, in the Assembly roll in force in the year 1977, 1978 or 1979,